CourtKutchehry.com

COURT ARCHIVE

National Company Law Tribunal judgments

20,322 judgments · page 505 of 1,017

Tribunals and Commissions24 Feb 2023

Mr. Kamal Kishor Gurnani Vs Shree Mahalaxmi Agro Farms Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3179

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 33, 33(1)(a), 33(1), 33(5), 33(7), 34, 35(1), 60(5)National Company Law Tribunal Rules, 2016-Rule 11Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 4(2)(b), 13
Read judgment
Tribunals and Commissions24 Feb 2023

State Bank Of India Vs Ess Dee Aluminium Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3200

Insolvency and Bankruptcy Code, 2016-Section 35(1)(n), 60(5), 31, 53, 32A, 238, 14, 29A, 33Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016-Regulation 32A, 32(e), 45Companies Act, 2013
Read judgment
Tribunals and Commissions24 Feb 2023

Girish Siriram Juneja Vs Reliable Paper (India) Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3235

Insolvency and Bankruptcy Code, 2016-Section 33(1)(a), 34(1), 7, 33(2), 52IBBI Regulations, 2016-Regulation 39(1)Insolvency & Bankruptcy Board of India (Liquidation Process) Regulations, 2016
Read judgment
Tribunals and Commissions24 Feb 2023

Paul Brothers Vs Santanu Brahma

National Company Law Tribunal · (2023) 02 NCLT CK 3268

Insolvency and Bankruptcy Code, 2016-Section 60(5), 35, 31, 32AIBBI (Liquidation Process) Regulations, 2016-Regulation 12, 32, 32A, 33, 1(13)Companies Act, 2013
Read judgment
Tribunals and Commissions24 Feb 2023Allowed

Mahamaya Lifesciences Private Limited Vs Divya Agro Chem Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3291

Insolvency and Bankruptcy Code, 2016-Section 4, 8, 9, 13, 14, sub-section (1) of Section 14, sub-section (1) of Section 31, 33Negotiable Instruments Act, 1881-Section 138Securitization and Reconstruction of Operational Assets and Enforcement of Security Interest Act, 2002
Read judgment
Tribunals and Commissions24 Feb 2023

ICICI Bank Limited Vs McNally Sayaji Engineering Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3292

Insolvency and Bankruptcy Code, 2016-Section 7, 14, 25(2)(h), 29A, 30, 30(2), 30(6), 31, 31(1), 31(4), 32A, 43, 45, 50, 53, 66Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulation 35A, 36A(1), 36B(4A), 37, 38, 38(1), 38(1A), 38(1B), 39, 39(4)Income Tax Act, 1961-Section 28, 41, 43B, 45, 56, 79, 170, 179, 269-SS, 269-T, 281, 50CA, 115JB
Read judgment
Tribunals and Commissions24 Feb 2023Allowed

Siemens Financial Services Private Limited Vs Mr. Harshvardhan P. Chedda

National Company Law Tribunal · (2023) 02 NCLT CK 3377

Insolvency and Bankruptcy Code, 2016-Section 95, 95(4), 96(1), 96(1)(a), 97(5), 99, 99(7)SARFAESI Act, 2002-Section 13(2)Insolvency and Bankruptcy (Application to Adjudication Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)
Read judgment
Tribunals and Commissions24 Feb 2023

Ram Kumar Yadav Vs M/s Jindal Buildsys Ltd.

National Company Law Tribunal · (2023) 02 NCLT CK 3386

Insolvency and Bankruptcy Code, 2016-Section 60(5), 7, 3(12), 3(11), 3(6), 4, 5(7), 5(8), 5(21), 7(5)(a), 9(2), 9(5), 9(5)(a)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 4NCLT Rules-Rule 11
Read judgment
Tribunals and Commissions24 Feb 2023

Indian Bank (e-Allahabad Bank) Vs N. Kumar Hosing & Infrastructure Private Limited

National Company Law Tribunal · (2023) 02 NCLT CK 3475

Insolvency & Bankruptcy Code, 2016-Section 7, 13(2) [IBC demand notice not applicable], 60(2), 14, 14(1), 31(1), 33, 13, 15, 17, 18, 19, 20, 21Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest (SARFAESI) Act, 2002-Section 13(2), 13(4), 17RDDB&FI Act, 1993-Section 19(1)
Read judgment